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[Cites 0, Cited by 0] [Section 43(1A)] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(1A)(d) in The Bombay Tenancy and Agricultural Lands Act, 1948

(d)the Agricultural Refinance and Development Corporation, established under the Agricultural Refinance and Development Corporation Act, 1963 (10 of 1963).]]]
(IB)Nothing in sub-section (1) [Or (1AA) shall apply to land purchased under section 32, 32F, 320 or 64 by a permanent tenant thereof, if prior to the purchase, the permanent tenant, by usage, custom, agreement or decree or order of a Court, held transferable right in the tenancy of the land.] [These words, brackets, figures and letters were substituted for the word, brackets, figure and letter 'or (1A) by President's Act No. 37 of 1976, section 2(ii).]